Section 7 in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Rules, 1955
7. Examination of scheme submitted by [Land-holder] [Inserted., renumbered by Notification No. F. 6(286) Revenue A/55 dated 15-9-1960, published in Rajasthan Gazette Part IV-C, dated 15-9-1960.].
(1)Where the land-holders have applied for consolidation of their holdings and have themselves submitted a scheme therefor mutually agreed to, the Consolidation Officer shall examine the scheme in order to ascertain whether-(a)classification and valuation of lands and assessment of compensation payable for trees, wells, buildings etc. have been made correctly;(b)due provision has been made with regard to the holding of each land-holder for transfer of his encumbrances and sub-tenants having tenure right on the lands of their subtenancy;(c)repartition of lands has been made according to an equitable valuation of lands and whether her lands of an as equal a value as possible have been proposed to be given in exchange for the lands taken away from each land-holder [x x x] [omitted by Notification No. F. 6(286) Revenue A/55 dated 15-9-1960, published in Rajasthan Gazette Part IV-C, dated 15-9-1960.];(d)the interest of all minors, widows and absentees have been duly safe-guarded [and] [Inserted by Notification No. F. 6(286) Revenue A/55 dated 15-9-1960, published in Rajasthan Gazette Part IV-C, dated 15-9-1960.](e)[ in the case of unallotted evacuee land, the original soil classification has, as far as possible, been taken into consideration and separate blocks of such land have been made as specified in sub-rule (2) of rule 5.] [Added by Notification No. F. 6(286) Revenue A/55 dated 15-9-1960, published in Rajasthan Gazette Part IV-C, dated 15-9-1960.](2)After examining the scheme under sub-rule (1) the Consolidation Officer shall get prepared a brief statement of the main features of the scheme and maps showing separately the disposal of lands under the existing and the proposed holdings of each land-holder and shall get them published in the village and call upon all land-holders to submit their objections thereto, if any, within one month from the date of publication thereof.(2A)[ A copy of the statement prepared under sub-rule (2) shall be sent to the Regional Settlement Commissioner-cum-Custodian of Evacuee Property for bis information and for preferring such objections as he may consider necessary, within a period of one month of the receipt by him of such copy.] [Inserted by Notification No. F. 6(286) Revenue A/55 dated 15-9-1960, published in Rajasthan Gazette Part IV-C, dated 15-9-1960.](3)If no objections are received and the Consolidation Officer finds the scheme to be in order under sub-section (1) he shall sanction the scheme and order mutation of lands and preparation of new records of rights accordingly.(4)Where any land-holder or land-holders submit objections to the scheme published under sub-rule (2) [or the Regional Settlement Commissioner-cum-Custodian of Evacuee Property objects thereto under sub-rule (2A)] [Added by Notification No. F. 6(286) Revenue A/55 dated 15-9-1960, published in Rajasthan Gazette Part IV-C, dated 15-9-1960.] the Consolidation Officer shall visit the village after giving reasonable notice of his visit to the land-holders [and to the Regional Settlement Commissioner-cum-Custodian of Evacuee Property] [Added by Notification No. F. 6(286) Revenue A/55 dated 15-9-1960, published in Rajasthan Gazette Part IV-C, dated 15-9-1960.] and hold a meeting of all the land-holders, [and the representative of the Regional Settlement Commissioner-cum-Custodian of Evacuee Property, if nominated] [Inserted by Notification No. F. 6(286) Revenue A/55 dated 15-9-1960, published in Rajasthan Gazette Part IV-C, dated 15-9-1960.] hear the objections received and, after such local inspection of fields as he may deem necessary, re-examine the scheme in the light of the objections heard, and may modify it as he may deem proper.(5)The modified scheme shall be read over to the land-holders present [and a copy of the same shall be sent to the Regional Settlement Commissioner-cum-Custodian of Evacuee Property] [Inserted by Notification No. F. 6(286) Revenue A/55 dated 15-9-1960, published in Rajasthan Gazette Part IV-C, dated 15-9-1960.]. If 75% of them agree to it he shall sanction it forthwith, otherwise he shall submit the modified scheme with his own remarks to the Settlement Officer (Consolidation).
